AMIRUL HAQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This CRAN application has been filed for release of the appellant on bail on the ground that the appellant was on bail during trial and he never misused the liberty granted to him. Learned Senior Advocate Mr. Siladitya Sanyal appearing on behalf of the appellant contended that the occurrence took place out of a quarrel between two brothers and the appellant has been falsely implicated in connection with this case. It is further submitted that there is every possibility of acquittal of the appellant and there is every chance of success of this appeal.

(2.) Learned Advocate Mrs. Anusua Sinha appearing on behalf of the State contends that the oral evidence with regard to the assault on the person of the deceased by the appellant has been fully corroborated by the evidence of doctor and therefore the appellant has been rightly convicted by the Court below.

(3.) Having considered the submission of learned Advocates for both the parties and after going through the materials on record I find that the oral evidence with regard to the assault on the person of the deceased has been duly corroborated by the doctor and in that view of this case I find no reason to release the appellant on bail.